PRADEEP KUMAR DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.21(c)/29 of the NDPS Act for alleged possession of brown sugar (heroin) weighing 2 kg. 737 grams.

(2.) Heard Mr. A.R. Panda, learned counsel for the Petitioner as well as Ms. S. Mishra, learned A.S.C. for the State-Opposite Party.

(3.) After hearing learned A.S.C. for the State-Opposite Party, I am not inclined to release the Petitioner on bail keeping in view the embargo contained in Sec. 37(1)(b) of the NDPS Act. The prayer for bail is rejected.